The State Of Maharashtra And Ors vs Smt. Manisha Chandrakant Gosavi ...
2022 Latest Caselaw 10984 Bom

                                                     4-WP.3822.2022


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION

                 WRIT PETITION NO. 3822 OF 2022

The State of Maharashtra                  }
and Ors.                                  }   Petitioners
         versus
Smt. Manisha Chandrakant                  }
Gosavi and Anr.                           }   Respondents


Mr. S. K. Nair, Special Counsel with Mr. N. K.
Rajpurohit, AGP and Ms. Reshma Kurle for the
petitioners (State).
Ms. Kimaya Godbole, i/b. Mr. Pritesh K. Bohade for
the petitioner.
Ms. Manisha Chandrakant Gosavi, respondent no. 1
present.

                        CORAM: DIPANKAR DATTA, CJ. &
                               MADHAV J. JAMDAR, J.

                        DATE:      OCTOBER 18, 2022

P.C.:

1. The writ petition was heard in part on 14th October 2022. We had adjourned hearing to enable Mr. Nair, learned special counsel to obtain instructions from the petitioners. Although the point on which instructions were required to be taken is not recorded in such order, we have been informed by Mr. Nair today that the petitioners are not in a position to accept the suggestion of the Court and would invite the Court to pass such order as it deems fit and proper.

2. It is also submitted by Mr. Nair that since the writ petition has been argued almost entirely by both the parties, the Court may pass appropriate orders.

J.V.Salunke,PS 4-WP.3822.2022

3. At this stage, the respondent no. 1 appears in person and submits that she wishes to engage a new advocate to argue her case.

4. We record that we had heard Mr. Sumant Deshpande, learned advocate for the respondent no.1 almost entirely on the merits of her claim. It is unfortunate that neither Mr. Deshpande nor the advocate-on-record Mr. Pritesh Bohade is present today.

5. We could have proceeded to pronounce the judgment here and now, but since the respondent no.1, appearing in- person, seeks some time to address us once more through a different advocate, quite reluctantly we adjourn hearing till 9th November 2022. The writ petition shall be listed on that day at the top of the board.

6. We require Mr. Sumant Deshpande as well as Mr. Pritesh Bohade to be present on the next date and explain their absence today.

SALUNKE JV Digitally signed by SALUNKE J V (MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) Date: 2022.10.18 19:53:43 +0530

J.V.Salunke,PS